Pawan Singh vs State Of Rajasthan (2024:Rj-Jd:31732)
2024 Latest Caselaw 6360 Raj

Rajasthan High Court - Jodhpur

Pawan Singh vs State Of Rajasthan (2024:Rj-Jd:31732) on 1 August, 2024

[2024:RJ-JD:31732]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 5004/2024

Pawan Singh S/o Shri Bhura Singh, Aged About 35 Years, R/o
Ward        No.07,   Chak          3      Gd,       P.s.      Ghadsana,      District
Anupgarh(Rajasthan)
                                                                       ----Petitioner
                                       Versus
State Of Rajasthan, Through Pp
                                                                     ----Respondent


For Petitioner(s)            :     Mr. Jogendra Singh.
For Respondent(s)            :     Mr. Mahipal Bishnoi, P.P.



               HON'BLE MR. JUSTICE ARUN MONGA

Order

01/08/2024

1. Under challenge before this Court is an order dated

22.07.2024 passed by the learned Special Judge (N.D.P.S. Act

Cases) Upper Session Judge-1, Bikaner, in Criminal Misc. Case

No.353/2023 pertaining to FIR No.95/2024 dated 06.06.2024

under Sections 8/18, 25 and 29 of N.D.P.S. Act, registered at

Police Station Pugal, District Bikaner. Vide impugned order, release

of the vehicle in question (Maruti Suzuki Wagon-Rlxi Car) on

supardari bearing registration No.RJ-19-CA-4232 has been

declined.

2. Learned counsel for the petitioner submits that he is the

owner of the vehicle in question. Same has been seized by the

Police Officers. Petitioner being the owner of the vehicle is best

entitled to get it back on Supurdari.

3. Learned Public Prosecutor opposes the instant criminal Misc.

petition on the ground that vehicle is a case property.

[2024:RJ-JD:31732] (2 of 2) [CRLMP-5004/2024]

4. Vehicle was impounded on 06.06.2024 and ever-since parked

in police custody and needless to say it is deteriorating by each

passing day and would turn into a complete junk by the time trial

is concluded.

5. Reference may be had to the judgment rendered by Hon'ble

the Supreme Court in the case of Sunderbhai Ambalal Desai

Vs. State of Gujarat, reported in AIR 2003 SC 638 and the order

dated 18.11.2022 passed by the Hon'ble Supreme Court in

Criminal Appeal No.2005/2022 [SLP (Crl.) No.7280/2022) titled as

Sainaba Vs. The State of Kerala & Anr., wherein, the vehicle

involved in a crime under NDPS Act was directed to be released on

terms and conditions to be determined by the Special Court. In

view thereof, the instant Petition is also allowed. Adopting the

same reasoning as assigned in the judgments, ibid, this Court

deems it just and appropriate to release the vehicle in question in

favour of the petitioner on interim custody till conclusion of the

trial provided he furnishes a Supurdarinama and surety of like

amount to the satisfaction of the learned court below.

(ARUN MONGA),J 54-Sumit/-

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